Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Out of the 7 prayers made in the writ petition, learned counsel for the petitioner seeks to press the last 3 prayers only, which are quoted herein below:- 1. i) to iv)....... v) For the issuance of an appropriate writ order direction commanding upon respondents as not to provide employment without proper and detail enquiry of family member of Late Malik Sanaullah as petitioner having reasonable apprehension that some fake persons are trying to get employment by way claiming the family members of land loser namely Late Malik Sanauallah i.e. petitioner's deceased father. vi) For the issuance of an appropriate writ order direction commanding upon respondents to provide employment to the petitioner as she is one of the legal heirs of land loser namely late Malik Sanaullah, if she is found entitle under the Land acquisition scheme of the respondents. vii) For the issuance of an appropriate writ order direction commanding upon respondents to release all consequential benefits during intervening period under which petitioner is entitled for appointment as family member of land loser under the respondents service scheme for the land loser against his land acquisition .
(3.) Averments made in the writ petition are lacking in material particulars of the acquisition in respect of which petitioner also claims to be land loser and entitled for appointment.;